Buddhu S/O Jumma Gawali vs State Of Mah., Thr. Its Secretary ...
2021 Latest Caselaw 2257 Bom

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                                                                            criwp576.19.odt

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                        NAGPUR BENCH : NAGPUR.

                  CRIMINAL WRIT PETITION NO. 576 OF 2019
                                  Buddhu Jumma Gawali
                                                Vs.
                           State of Maharashtra and others
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 Office Notes, Office Memoranda of                          Court's or Judge's Order
 Coram, appearances, Court's Orders
 or directions and Registrar's order
                  Shri T.H.Tewali, Advocate for petitioner.
                  Ms. T.Khan, APP for respondent nos.1 to 3



                           CORAM :- SUNIL B. SHUKRE AND
                                    AVINASH G. GHAROTE, JJ.

DATED :- 03.02.2021

Heard.

In view of the judgment rendered by the Division Bench in the case of M/s. Shri Hariom Krishi Kendra in Writ Petition No. 7056/2018, decided on 06.02.2020, this petition would lie before the Court presided over by the learned Single Judge.

The Registry to do the needful in the matter.

                                JUDGE                                       JUDGE


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